AJIT RAMCHANDRA VAZALWAR Vs. ISHAR ALI

JUDGEMENT

(1.) At the outset, learned counsel appearing for the Respondents / Contemnor does not press the contentions raised in the earlier affidavits. In that view of the matter the earlier affidavits filed by the Respondents / Contemnor shall be treated to have not pressed and said affidavits shall not form the part of the proceedings of the aforesaid reference.

(2.) This reference under Section 15(2) of the Contempt of Courts Act, 1971, has been made by the Mr. Ajit R. Vazalwar, Retired Judge and Arbitrator. Learned counsel appearing for the Respondents / Contemnor has tendered across bar two separate affidavits of Respondent Nos. 1 and 2. Same are taken on record.

(3.) In the said affidavits, both the Respondents / Contemnors have tendered unconditional apology with folded hands. It is also stated in the affidavits that, they undertake not to indulge in making any such allegations henceforth. It is also stated by them, that they will file application before the District Court at Pune to take steps to delete the sentences in paragraph 10 of the application pending under Section 14 of the Arbitration and Conciliation Act, 1996.